SATKUNAM @ SABESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal, under Sec. 21 of the National Investigation Agency Act,2008 (hereinafter referred to as 'the NIA Act', for short) is filed by the petitioner in Crl.M.P.No.70/2024 in SC No.4/2021/NIA, challenging the order dtd. 22/4/2024, passed by the Special Court for trial of NIA Cases, Ernakulam, dismissing his application seeking bail.

(2.) The appellant is the 9 th accused in SC 4/2021/NIA on the files of the Special Court for trial of NIA Cases, Ernakulam. The appellant is facing charges under Sec. 120B read with Sec. 125 IPC, Sec. 120B IPC, read with Ss. 18, 20, 38, 39 and 40 of the Unlawful Activities (Prevention) Act, (hereinafter referred to as 'the UA(P) Act' for short), Sec. 120B IPC read with Ss. 7 and 25(1AA) of the Arms Act 1959, Sec. 8(c) read with Ss. 21(c), 23(c), 24, 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'the NDPS Act', for short), Sec. 125 of IPC and Ss. 18,20,38,39 and 40 of UA(P) Act.

(3.) The prosecution allegation against the appellant in brief is as follows: